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M/S Bharat Heavy Electricals Limited vs The State Of Uttar Pradesh on 4 September, 2020

Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna

                                                      1

     ITEM NO.4                    Court 5 (Video Conferencing)           SECTION XI

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 16435/2020

     (Arising out of impugned final judgment and order dated 04-03-2020
     in WC No. 25414/2019 passed by the High Court Of Judicature At
     Allahabad)

     M/S BHARAT HEAVY ELECTRICALS LIMITED                                Petitioner(s)

                                                     VERSUS

     THE STATE OF UTTAR PRADESH & ORS.                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.76568/2020-CONDONATION OF DELAY
     IN FILING and IA No.76569/2020-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.76570/2020-APPLICATION FOR EXEMPTION
     FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT )

     Date : 04-09-2020 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.M. KHANWILKAR
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI
                             HON'BLE MR. JUSTICE SANJIV KHANNA


     For Petitioner(s)
                                       Mr.   Jayant Bhushan, Sr. Adv.
                                       Mr.   Umang Kalariya, Adv.
                                       Mr.   Atul Shanker Mathur, Adv.
                                       Ms.   Vanita Bhargava, AOR

     For Respondent(s)
                                       Mr. Tushar Mehta, S.G.
                                       Mr. Shailesh Madiyal, AOR
                                       Mr. Sudhanshu Prakash, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

DEEPAK SINGH Date: 2020.09.04 18:08:20 IST Reason: We decline to interfere in this Special Leave Petition. The Special Leave Petition is dismissed accordingly.

However, we grant liberty to the petitioner to approach the  2 High Court for modification of the impugned order, if so advised. That application be considered on its own merits and in accordance with law.

Pending applications, if any, stand disposed of.

(DEEPAK SINGH)                                 (VIDYA NEGI)
COURT MASTER (SH)                              COURT MASTER (NSH)